DEVTADIN ZURAI YADAV Vs. MANAGER

JUDGEMENT

(1.) As the issue involved in this group of petitions is common and as the orders under challenge in this group of petitions are the common orders passed by the Labour Court as well as the Industrial Court, all these matters are heard together and are decided together.

(2.) Both the learned advocates, viz. Learned advocate Mr.Prabhakar Upadhyay for the petitioner as well as learned senior advocate Mr.K.M.Patel assisted by learned advocate Mr.Varun Patel for the respondents have jointly submitted to treat Special Civil Application No.10724 of 2018 as lead matter in this entire group of petitions and both of them have relied upon and referred to annexures of the aforesaid Special Civil Application No.10724 of 2018 and requested this Court to treat Special Civil Application No.10724 of 2018 as lead matter and hence the facts are taken from Special Civil Application No.10724 of 2018. All the petitioners in this group of petitions who are workers of Ahmedabad New Cotton Mill No.2 ('Mill Company', for short) were working in weaving department of the said mill. Ahmedabad New Cotton Mill No.2 is joined as Respondent No.1 in the group of petitions as Manager and will be referred to hereinafter as 'mill company'.

(3.) Brief facts leading to the filing of the present group of petitions are stated as under: